COURT ARCHIVE

Calcutta High Court judgments, 1988

454 judgments · page 9 of 23

High Courts02 Aug 1988Dismissed

Bansal Industrial Gases (Bihar) Ltd. Vs Collector of C. Ex.

Calcutta High Court · 93 CWN 379 : (1989) 22 ECC 47 : (1991) 36 ECR 277 : (1988) 37 ELT 347

Central Excise Rules, 1944 — Rule 173G, 173Q, 2, 4, 5Central Excises and Salt Act, 1944 — Section 2, 33, 35, 35(B)

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High Courts02 Aug 1988

COMMISSIONER OF Income Tax Vs SHREE BAJRANG ELECTRIC STEEL CO. (P.) LTD.

Calcutta High Court · (1988) 174 ITR 672 : (1988) 41 TAXMAN 169

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High Courts01 Aug 1988

Commissioner of Income Tax Vs Budge Budge Amalgamated Mills Ltd. (No. 2)

Calcutta High Court · (1989) 175 ITR 378 : (1988) 41 TAXMAN 140

Income Tax Act, 1961 — Section 154, 33

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High Courts01 Aug 1988

COMMISSIONER OF Income Tax Vs MANSUKHRAI MORE.

Calcutta High Court · (1989) 75 CTR 101 : (1988) 75 CTR 101 : (1988) 174 ITR 703 : (1989) 42 TAXMAN 160

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High Courts01 Aug 1988

C.N. Dey Vs The State

Calcutta High Court · (1989) CriLJ 467

Penal Code, 1860 (IPC) — Section 114, 381, 411

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High Courts29 Jul 1988Allowed

Umapada Dutta Vs Eastern Railway

Calcutta High Court · (1989) 1 CALLT 293

Constitution of India, 1950 — Article 226Evidence Act, 1872 — Section 35

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High Courts29 Jul 1988

S.N. Bhowmik Vs State

Calcutta High Court · (1989) 19 ECC 173 : (1989) 20 ECR 508

Customs Act, 1962 — Section 136, 137Penal Code, 1860 (IPC) — Section 477APrevention of Corruption Act, 1988 — Section 5, 6

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High Courts27 Jul 1988Allowed

Dinesh Kumar Nevatia Vs Collector of Customs

Calcutta High Court · (1988) 18 ECC 422 : (1988) 38 ELT 606

Customs Act, 1962 — Section 12, 12(1), 14, 15, 2Customs Tariff Act, 1975 — Section 3Tariff Act, 1934 — Section 2A

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High Courts27 Jul 1988

Martin Burn Limited Vs Steel Authority of India Ltd.

Calcutta High Court · 93 CWN 277

Civil Procedure Code, 1908 (CPC) — Order 26 Rule 3Transfer of Property Act, 1882 — Section 107, 53A

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High Courts27 Jul 1988

Diwan Brothers and Another Vs Collector of Customs and Others

Calcutta High Court · (1989) 40 ELT 316

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High Courts27 Jul 1988Allowed

Narayan Prasad Dutta Vs Collector of C.E. (Gold) Cell

Calcutta High Court · (1989) 19 ECC 175 : (1989) 21 ECR 223 : (1989) 41 ELT 17

Constitution of India, 1950 — Article 226Gold (Control) Act, 1968 — Section 11(1), 27(1), 4(4), 66, 71

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High Courts26 Jul 1988

Steel Authority of India Ltd. and Another Vs Ujjal Kumar Bhowmick

Calcutta High Court · 93 CWN 376

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High Courts22 Jul 1988

Swapna Ghosh Vs Sadananda Ghosh and Another

Calcutta High Court · AIR 1989 Cal 1 : 93 CWN 231

Constitution of India, 1950 — Article 14, 15, 21Divorce Act, 1869 — Section 10, 17, 22

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High Courts21 Jul 1988

Raj Kumar Gupta Vs Barbara Gupta

Calcutta High Court · AIR 1989 Cal 165 : 93 CWN 256

Civil Procedure Code, 1908 (CPC) — Section 96Constitution of India, 1950 — Article 15Guardians and Wards Act, 1890 — Section 19, 25, 4(2)

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High Courts21 Jul 1988Dismissed

Khetwat Chemicals and Fertilizers Ltd. Vs Collector of Customs

Calcutta High Court · (1991) 33 ECR 698 : (1989) 41 ELT 10

Customs Act, 1962 — Section 25(1)Customs Tariff Act, 1975 — Section 3

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High Courts21 Jul 1988Dismissed

Ashim Ganguly Vs Indian Oxygen Ltd. and Others

Calcutta High Court · AIR 1989 Cal 150 : (1991) 71 CompCas 241 : 93 CWN 247

Civil Procedure Code, 1908 (CPC) — Order 39 Rule 1, Order 39 Rule 2

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High Courts21 Jul 1988

Sankar Lal Saraf Vs Assistant Collector of Customs

Calcutta High Court · (1989) 42 ELT 216

Constitution of India, 1950 — Article 226

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High Courts20 Jul 1988Allowed

Satyam Co-Operative Housing Society Ltd. Vs Calcutta Improvement Trust and Others

Calcutta High Court · 93 CWN 603

Constitution of India, 1950 — Article 226Land Acquisition Act, 1894 — Section 10, 11, 11A, 17, 23

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High Courts19 Jul 1988

Commissioner of Income Tax Vs D. Mondal

Calcutta High Court · (1989) 79 CTR 175 : (1989) 175 ITR 440 : (1988) 41 TAXMAN 129

Income Tax Act, 1961 — Section 37, 37(1)

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High Courts19 Jul 1988

Commissioner of Income Tax Vs Rallies India Ltd.

Calcutta High Court · (1988) 41 TAXMAN 156

Income Tax Act, 1961 — Section 256(1), 80J, 80J(3)

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